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State of Rajasthan - Section

Section 21 in Rajasthan General Clauses Act, 1955

21. Official Chief and Subordinate

— In any Rajasthan law, it shall be sufficient for the purpose of expressing that a law relative to the chief or superior of an office shall apply to the deputies or subordinates lawfully performing the duties of that office in the place of their superior, to prescribe the duty of the superior.Provisions of Notifications, Orders, Rules etc. made under Enactments